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Supreme Court of India

Osmania University vs Regional Director, Employees State ... on 8 October, 1985

Equivalent citations: 1986 AIR 466, 1985 SCR SUPL. (3) 589, AIR 1986 SUPREME COURT 466, 1986 LAB. I. C. 105, 1986 RECENT LAWS 9, 1986 UJ (SC) 9, (1986) 1 CURLJ(CCR) 497, (1986) IJR 15 (SC), 1986 SCC (L&S) 139, 1985 (4) SCC 514, (1985) 2 CURLR 338, (1986) 1 SUPREME 96, (1986) 68 FJR 11, (1986) 1 LABLJ 136, (1986) 1 LAB LN 72, (1985) 51 FACLR 614, (1986) 1 CURCC 451

Author: V. Balakrishna Eradi

Bench: V. Balakrishna Eradi, O. Chinnappa Reddy, V. Khalid

           PETITIONER:
OSMANIA UNIVERSITY

	Vs.

RESPONDENT:
REGIONAL DIRECTOR, EMPLOYEES STATE INSURANCE CORPORATION, AN

DATE OF JUDGMENT08/10/1985

BENCH:
ERADI, V. BALAKRISHNA (J)
BENCH:
ERADI, V. BALAKRISHNA (J)
REDDY, O. CHINNAPPA (J)
KHALID, V. (J)

CITATION:
 1986 AIR  466		  1985 SCR  Supl. (3) 589
 1985 SCC  (4) 514	  1985 SCALE  (2)696


ACT:
     Employees' State Insurance Act, 1948 Sections 1 (4) and
2(12).
     Publications  and	Press  Department  of  University  -
Running printing  press and printing of text books, journals
and stationery	items for  University -	 Employees  of	such
Department whether eligible for benefits of ESI Act.
     Words & Phrases
     `Factory'-	 'Manufacturing	  process'-  Meaning   of  -
Employees' State Insurance Act, 1948, Section 2(12).



HEADNOTE:
     The Department of Publications and Press of the Osmania
University (Appellant) runs printing presses, where the work
of printing of text books, journals and magazines as well as
various items  of stationery  such  as	admission  forms  to
colleges, hostels  and examinations,  hall  tickets,  answer
books etc. for the University are printed. about 100 persons
are employed in connection with the said activity.
     On	 the  question	:  whether  the	 provisions  of	 the
Employees' State  Insurance  Act,  1948	 are  applicable  in
respect of  the	 employees  working  in	 the  Department  of
Publication and	 Presses, a Division Bench of the High Court
answered the  question in  the affirmative,  set  aside	 the
judgment of  a Single Judge, and dismissed the Writ Petition
of the University.
     Dismissing the Appeal of the University, this Court,
^
     HELD: The	Department of  Publications and Press of the
University  is	engaged	 in  carrying  on  a  'manufacturing
process' in  the printing of text-books, Journals, forms and
other items of
590
stationery. It is a 'factory' within the meaning of the said
expression as  defined in  section 2(12)  of the  Employees'
State Insurance	 Act,  1948.  The  employees  are  therefore
eligible for the benefits under the said Act. [592 A]



JUDGMENT:

CIVIL APPELLATE JURISDICTION : Civil Appeal No. 1079 of 1973.

From the Judgment and Order dated 16.11.1972 of the Andhra Pradesh High Court in Writ Appeal No. 345 of 1972.

B.R.L. Iyengar, G.N. Rao, T.C. Gupta and Attar Singh for the Appellant.

M.S. Gujral, C.V. Subba Rao, R.N. Poddar and T.C. Sharma for the Respondents.

The Judgment of the Court was delivered by BALAKRISHNA ERADI, J. : The short question that arises for our determination in this appeal, which has been filed on the basis of a certificate granted by the High Court of Andhra Pradesh is whether the provisions of the Employees' State Insurance Act, 1948 are applicable in respect of the employees working in the Department of Publications and Press of the Osmania University. A Division Bench of the High Court has answered the said question in the affirmative differing from the contrary view expressed by a learned Single Judge, who had allowed a Writ Petition filed by the University. In the light of the said conclusion, the Division Bench set aside the judgment of the learned Single Judge and dismissed the Writ Petition. Under clause (4) of Section 1 of the Employees' State Insurance Act, 1948 (for short `the act') the Act will apply to all 'factories' including factories belonging to the Government other than seasonal factories. The expression "factory" has been defined in Section 2(12) of the Act in the following terms:-

2(12) "factory" means any premises including the precincts thereof whereon twenty or more persons are employed or were employed for wages on any day of the preceding twelve months, and in any part of which a manufacturing process is being carried on with the aid of power or is ordinarily so carried on but does not include a mine subject to the operation of the Mines Act, 1952 (35 of 1952) or a railway running shed;

"seasonal factory" means a factory which is exclusively engaged in one or more of the following manufacturing processes, namely cotton ginning, cotton or jute pressing, decortication of groundnuts, the manufacture of coffee, indigo, lac, rubber, sugar (including gur) or tea or any manufacturing process which is incidental to or connected with any of the aforesaid processes; (and includes a factory which is engaged for a period not exceeding seven months in a year -

(a) in any process of blending, packing, or repacking of tea or coffee; or

(b) in such other manufacturing process as the Central Government may, by notification in the Official Gazette specify;) The expression "manufacturing process" and 'power"

shall have the meaning respectively assigned to them in the Factories Act, 1948 (63 of 1948)." Clause (k) of Section 2 of the Factories Act defines the expression 'Manufacturing process'. For the purposes of this case we need refer to only sub-clause (i) of the said definition clause. that sub-clause states that Manufacturing Process means any process for "making, altering, repairing, ornamenting, finishing, packing, oiling, washing, cleaning, breaking up, demolishing, or otherwise treating or adapting any article or substance with a view to its use, sale, transport, delivery or disposal".

In the connected appeal - C.A. No. 204 of 1973 filed by the same appellant, we had occasion to consider whether the Department of Publications and Press run by the University is liable for coverage under the Employees' Provident Funds and Miscellaneous Provisions Act, 1952 together with Schemes and Notifications. In our judgment in that appeal we have taken the view that the said department is engaged in carrying on a 'manufacturing process' in the printing of text books, journals, forms and other items of stationery. The definition of "manufacturing process" contained in Section 2(l-c) of the Employees' Provident Funds and Miscellaneous Provisions Act is identical in all respects with that contained in Section 2(k)(i) of the Factories Act.

In the light of the aforesaid conclusion recorded by us in C.A. No. 204 of 1973 it must be held that the department in question is a 'factory' within the meaning of the said expression as defined in Section 2 (12) of the Act. The judgment under appeal does not, therefore, call for any interference.

This appeal is accordingly dismissed with costs.

N.V.K.					    Appeal dismissed
593